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Central Administrative Tribunal - Chandigarh

Sombir vs Post Haryana Circle on 15 July, 2024

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           CENTRAL ADMINISTRATIVE TRIBUNAL

                   CHANDIGARH BENCH

                 O.A.No.060/1196/2022


            Chandigarh, the 15th day of July, 2024


HON'BLE SHRI RAMESH SINGH THAKUR, MEMBER (J)

HON'BLE MRS. RASHMI SAXENA SAHNI, MEMBER (A)

Sombir s/o Sh. Krishan, r/o Village and Post Office Sulchani,

Tehsil Narnaund, District Hisar, Haryana - 125039, (email:

[email protected])


                                              ...Applicant(s)


(Advocate: NONE)


                          VERSUS

1. U.O.I. through its Secretary, Ministry of Communications,

Dak Bhawan, Sansad Marg. New [email protected])

Delhi-110001 (email: [email protected])

2. Director General (Posts), Dak Bhawan, Sansad Marg, New

Delhi-110001 (email: [email protected])

3. Chief Post Master General, Jammu & Kashmir Circle, GPO

Complex,     Residency   Road,    Srinagar-190001     (email:

[email protected])

4. Chief Post Master General, Haryana Circle, CPMG Office

Compound, 107, Mall Road, Ambala Cantt., Haryana-133001

(email: [email protected])
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      5. Post General, Master [email protected]) Head Post

      Office, Leh (email: [email protected])

      6. Postmaster, Sub Post Office, H46F+2FX, Tanmosa, Kargil-

      194103 (email: [email protected])

      7. Postmaster, Branch Post Office, Hardas, Kargil, Jammu &

      Kashmir- 194103 (email: [email protected])

      8. Postmaster, Sub Post Office Khanda Kheri, Tehsil and

      District Hisar- 125038 (email: [email protected])

      9. Postmaster, Branch Post Office, Sulchani, tehsil and

      District Hisar - 125038 (email: [email protected])

                                                       ...Respondent(s)


      (Advocate: SH. SANJAY GOYAL, SR. CGSC)


                            O R D E R (Oral)

             Per: RAMESH SINGH THAKUR, MEMBER (J):


1. Nobody has appeared on behalf of the applicant on the last five dates. Today also, no one is present on behalf of the applicant.

2. We are of the opinion that the applicant is no longer interested in pressing the instant O.A.

3. Accordingly, instant O.A. is dismissed for non- prosecution.





     (RASHMI SAXENA SAHNI)                (RAMESH SINGH THAKUR)
             MEMBER (A)                              MEMBER (J)
s*